Section 6 in The Gujarat Professional Civil Engineers Act, 2006
6. Term of office and casual vacancies.
(1)(a)Subject to the provisions of this section, an elected member shall hold office for a term of three years from the date of his election or until his successor has been duly elected, whichever is later.(b)A member, co-opted under clause (d) of sub-section (3) of section 3, shall hold office for such term, not exceeding four years, as the Council may determine.(2)An elected, nominated or co-opted member may, at any time, resign his membership by writing under his hand addressed to the President, or in his absence, to the Vice-President, and the seat of such member shall thereupon become vacant.(3)A member shall be deemed to have vacated his seat-(i)if he is absent without excuse, sufficient in the opinion of the Council, from three consecutive ordinary meetings of the Council; or(ii)if he ceases to be a professional civil engineer referred to in clause (a) or (d) of sub-section (3) of section 3 or if he ceases to be a professor referred to in clause (c) of sub-section (3) of section 3.(4)A casual vacancy in the Council shall be filled by fresh election, nomination or, as the case may be, co-option and the person so elected or nominated or co-opted to fill the vacancy shall hold office only for the remainder of the term for which the member whose place he takes was elected or nominated or co-opted.(5)Members of the Council shall be eligible for re-election or re-nomination or re-co-option so however as not to exceed two consecutive terms.
